Kerala High Court
Siju Joseph vs Kerala State Road Transport ... on 3 May, 2019
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 03RD DAY OF MAY 2019 / 13TH VAISAKHA, 1941
WP(C).No. 12899 of 2019
PETITIONER/S:
SIJU JOSEPH
AGED 45 YEARS
S/O JOSEPH, (WAS WORKING AS DEPOT
ENGINEER OF KSRTC, ERNAKULAM, DEPOT PF A/C NO 50572)
RESIDING AT KELAMPARAMBIL HOUSE,
KALAVAMKODAM P.O.CHERTHALA,
ALAPPUZHA DISTRICT,
PIN-688 524.
BY ADV. SRI.K.P.RAJEEVAN
RESPONDENT/S:
1 KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR,
TRANSPORT BHAVAN, FORT,
THIRUVANANTHAPURAM DISTRICT,
PIN-695 023.
2 THE SECRETARY AND TREASURER,
PF TRUST, KSRTC,
TRANSPORT BHAVAN,
FORT, THIRUVANANTHAPURAM,
PIN-695 023.
3 THE DISTRICT TRANSPORT OFFICER,
KSRTC, ERNAKULAM DEPORT,
ERNAKULAM,
PIN-682 011.
WP(C).No. 12899 of 2019
2
OTHER PRESENT:
SC T.P SAJAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 12899 of 2019
3
JUDGMENT
The writ petition has been filed for disbursement and closure of amount of Provident Fund due to the petitioner.
2. Heard. Perused Ext.P2.
In the facts and circumstances of the case, the writ petition is disposed of, directing the respondents to pay the amount due as per Ext.P2 within a period of eight weeks from the date of receipt of a copy of the judgment.
Sd/-
N.NAGARESH, JUDGE.
AS WP(C).No. 12899 of 2019 4 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF ORDER NO 145/GL2/2018/RTC DATED 21.8.2018 ISSUED BY THE 1ST RESPONDENT EXHIBIT P2 TRUE COPY OF MEMORANDUM NO PF CL 2 042724/18 DATED 19.2.2019 ISSUED BY THE MANAGER (ACCOUNTS) OF KSRTC